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All. HC: Wife Residing Abroad Can’t Invoke Jurisdiction of Court Under HMA Where She Briefly Visited - (01 Nov 2023)

FAMILY

Allahabad High Court while hearing an appeal of wife residing in Australia, has held that the term ‘residing’ used in Section 19 of Hindu Marriage Act denotes more than a casual visit to a place falling within the territorial jurisdiction of the Court where a divorce proceeding may be instituted.

Tags : ALLAHABAD HIGH COURT   RESIDING   JURISDICTION  

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